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Indian Medicine Central Council Act, 1970 16. Recognition of medical qualifications granted by medical institutions in countries with which there is a scheme of reciprocity (1) The medical qualifications granted by medical institutions outside India which are included in the Fourth Schedule shall be recognized medical qualifications for the purposes of this Act. (2) The Central Council may enter into negotiations with the authority in any State or country outside India, which, by the law of such State or country is entrusted with the maintenance of a Register of practitioners of Indian medicine, for the settling of a scheme of reciprocity for the recognition of medical qualifications in Indian medicine, and in pursuance of any such scheme, the Central Government may, by notification in the Official Gazette, amend the Fourth Schedule so as to include therein any medical qualification which the Central Council has decided should be recognized, and any such notification may also direct that an entry shall be made in the last column of the Fourth Schedule against such medical qualification declaring that it shall be recognized medical qualification only when granted after a specified date.    |
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